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Sunny.K.V vs Muhammed Basheer.T.I
2022 Latest Caselaw 8372 Ker

Citation : 2022 Latest Caselaw 8372 Ker
Judgement Date : 1 July, 2022

Kerala High Court
Sunny.K.V vs Muhammed Basheer.T.I on 1 July, 2022
Con.Case(C) No.1068/2022                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                  Friday, the 1st day of July 2022 / 10th Ashadha, 1944
                 CONTEMPT CASE(C) NO. 1068 OF 2022(S) IN WP(C)32502/2019

   PETITIONER/PETITIONER:


           SUNNY.K.V,S/O VARU, AGED 71 YEARS, KOLENCHERIL HOUSE,
           MANICKAMANGALAM P.O, KALADY - 683574

         BY ADV. K.V.RASHMI

   RESPONDENTS/RESPONDENTS 1 & 3:


       1. MUHAMMED BASHEER.T.I, ASSISTANT EXECUTIVE ENGINEER, PWD ROADS
          DIVISION, ALUVA, ERNAKULAM DISTRICT - 683101
       2. SUNIL MATHEW, THAHSILDHAR, ALUVA, ERNAKULAM DISTRICT - 683101


        This Contempt of court case (civil) having come up for orders on
   01.07.2022, the court on the same day passed the following:

                                               ORDER

The learned Government Pleader seeks further time.

List on 22.07.2022; within which time if the directions in the judgment are not fully complied with, respondents shall remain present before this Court to explain.

Sd/- DEVAN RAMACHANDRAN JUDGE

01-07-2022 /True Copy/ Assistant Registrar

 
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